Section 98 in Himachal Pradesh Co-Operative Societies Rules, 1971
98. Notice of meeting to creditors.
(1)On receipt of the order of the Registrar, the society or the Liquidator, as the case may be, shall before 30 clear days of the date fixed for the meeting issue a notice :-(a)of the date, time and place of the meeting;(b)of the proposals for compromise; and(c)to every creditor who is likely to be affected thereby.(2)The notice shall be sent by registered post or through a messenger in which case the signatures of the Receiver shall be taken as proof of service.(3)Any creditor desirous of moving an amendment to the proposed compromise or arrangement shall send to the Secretary of the society or to the Liquidator, if any, a copy of this amendment at least fifteen days before the date fixed for the meeting, and the Secretary or the Liquidator, as the case may be, shall send copies of such amendment by ordinary post to each creditor to whom the notice under sub-rule (1) has been sent.(4)The proceedings of any meeting, held under this rule, shall not be invalid by reason only of the fact that the notice prescribed was not received by any person entitled to receive it where proof of despatch is satisfactory.(5)Any officer of the society, or a Liquidator, or a person authorised in writing in this behalf by the Registrar, may attend the meeting, and if so requested by the Chairman of the meeting may take part in the discussion, but shall not be entitled to vote.
